P.L.Tony vs. Asst. Commissioner Of State Tax
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 30TH DAY OF AUGUST 2019 / 8TH BHADRA, 1941 WP(C).No.23157 OF 2019(T) PETITIONER: P.L.TONY PROPRIETOR, PANTHALLOOKKARAN JEWELLERY, KODAKARA P.O. THRISSUR. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 ASST. COMMISSIONER OF STATE TAX (INTELLIGENCE), SPECIAL CIRCLE, THRISSUR-680 001. 2 STATE TAX OFFICER (IB), STATE GST DEPARTMENT, THRISSUR-680 001. BY DR. THUSHARA JAMES, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.08.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.23157 OF 2019(T) 2 JUDGMENT Notice dated 27.08.2019 issued by the State Tax Officer (IB) is placed on record.
The writ prayers are not pressed. The writ petition is dismissed as not pressed. All the contentions are left open for consideration by the authority in accordance with law. S.V.BHATTI JUDGE DCS
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.